Section 280(3) in The City of Nagpur Corporation Act, 1948
(3)Within seven days from the date of commencement of such inspection the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall -(a)give permission for the occupation of the building erected or for the use of the part of the building re-erected, or(b)refuse such permission in case such erection, re-erection, construction or re-construction is in contravention of any provision of this Act or any rule or bylaw made thereunder or any other enactment for the time being in force.
